CHERUKURI SURANNA AND ORS. Vs. PEDAVERRI SOMANNA

JUDGEMENT

(1.) THE decree in O.S. No. 7 of 1935, District Munsiff's Court, Kovvur is dated the 7th April, 1938. The third and fourth judgment -debtors, who are two of the appellants here filed an application before the Debt Conciliation Board and in that application they acknowledged the debt. The application was dismissed by the Debt Conciliation Board on 9th August, 1941, and the execution petition out of which this civil miscellaneous second appeal arises was filed on 27th July, 1943 - Both the Courts below have held that the period occupied by the proceedings before the Debt Conciliation Board, namely from 1st November, 1939 until 9th August, 1941, should be excluded. It is contended before me by the appellants that these orders are wrong.

(2.) SECTION 27(1) of the Madras Debt Conciliation Act, 1936, says:

(3.) THE civil miscellaneous second appeal is dismissed with costs.